MATTER OF OMJEE TEXFAB PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 497(6) of The Companies Act, 1956 (herein referred to as "the Act") by the Official Liquidator (OL), seeking voluntary winding up of the Company OMJEE TEXFAB PRIVATE LIMITED (in members Voluntary Liquidation).

(2.) The petitioner Company OMJEE TEXFAB PRIVATE LIMITED (hereinafter referred to as the Company (in Vol. Liqn.)) was incorporated under the provisions of the Act on 08.07.2009 having Corporate Identity Number U17290DL2009PTC192042 with the Registrar of Companies (ROC), NCT of Delhi & Haryana. The registered office of the Company (in Vol. Liqn.) is situated at 710, Church Mission Road, Fatehpuri, Delhi - 110006.

(3.) In a Board Meeting held on 10.03.2015, The Declaration of Solvency in Form No. 149 of the Companies (Court) Rules, 1959 along with the audited Statement of Assets & Liabilities as on 28.02.2015 was placed and the same has been filed with the ROC on 19.03.2015 in pursuance to the provisions of Sec. 488 of the Act read with Rule 313 of the Companies (Court), Rules, 1959. The said documents are on record.